Section 23 in The M.P. Municipal Service (Executive) Rules, 1973
23. Time scales of pay.
- The time scale of pay admissible to a member of the service shall be as specified in Col. 5, Second Schedule :Provided that it shall be open to any person to whom any other time scale of pay was admissible under any competent order in force immediately before the commencement of the new pay scale under these rules, to opt to remain in that scale but he shall have to give his option to the Government through the Director within three months from the enforcement of these rules. If he fails to do so, the concerned new pay scale shall be made applicable to him from the date of the enforcement of these rules.(2)No allowance or additions to pay shall be allowed to a member of the service other than such allowance as may be granted to a Government employee in parallel circumstances under the Fundamental Rules applicable to persons employed in the service of the State of Madhya Pradesh.
